UDAI VEER SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The petitioners held certificates from Hindi Sahitya Sammelan, Prayag, and they claim that they have the right to practice as medical practitioners on the strength of those certificates. They have prayed for a mandamus directing the respondents not to interfere with their peaceful practice as medical practitioners.

(3.) In Delhi Pradesh Registered Medical Practitioners v. Director of Health, 1997 (11) SCC 687, it was held that the certificate of Hindi Sahitya Sammelan, Prayag, is not recognised after 1967. Hence, the petitioners have no right to do medical practice on the basis of the said certificate.